Section 5 in Chhattisgarh State Legal Services Authority Regulations, 2003
5. Number, experience and qualifications of other members of the High Court Legal Services Committee.
(1)The Committee shall have not more than 5 members.(2)The following shall be ex-officio Members of the Committee :-(i)President, High Court Bar Association, Bilaspur.(ii)Additional Registrar (Judicial) of Chhattisgarh High Court.(3)The Chief Justice may nominate, not more than 2 Members from amongst those possessing experience and qualifications specified in sub-regulation (4).(4)A person shall not be qualified for nomination as a Member of the Committee unless he is :-(a)an eminent Social Worker.(b)an eminent person in the field of law.
